REGENT COMPUTRONICS PVT. LTD.

Khamhan Lal Appellant

V/S

LALA RAM Respondents

Referred Judgements :-

C MOHAMMAD YUNUS VS. SYED UNNISSA [REFERRED TO]
M K RAPPAI VS. JOHN [REFERRED TO]
RAM SARAN VS. GANGA DEVI [REFERRED TO]
VINAY KRISHNA VS. KESHAV CHANDRA [REFERRED TO]
MEHAR CHAND DAS VS. LAL BABU SIDDIQUE [REFERRED TO]
EXECUTIVE OFFICER, ARULMIGU CHOKKANATHA SWAMY KOIL TRUST VS. CHANDRAN & ORS [REFERRED TO]

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in this second appeal preferred by the appellant/plaintiff are as under:-

(2.) The additional substantial question of law ws formulated on 23.7.2021 as under:-

(3.) Learned counsel appearing for the parties were noticed and they were heard on additional substantial question of law.

Click here to view full judgment.

KHAMHAN LAL Vs. LALA RAM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address